Madhya Pradesh High Court
Jamuna Prasad Saraswat vs Scindia Devsthan Trust Registered Head ... on 26 November, 2015
1 CR.109.2012
26.11.2015
Mr. S.S. Tomar Sr. Advocate with
Shri J.S. Karav, Advocate for the
petitioner.
Mr. Ankur Mody Advocate for the
respondent.
Heard on IA. No. 3641/2012 an application for condonation of delay.
For the reasons stated in the application which is duly supported by an affidavit, I have found sufficient reasons for condonation of delay in filing present civil revision. Accordingly, I.A is allowed. Delay in filing civil revision is condoned.
Let the matter be listed for orders on admission in the course of next week.
(Alok Aradhe) Judge ar